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[Cites 0, Cited by 0] [Section 267(1)] [Section 267] [Entire Act]

State of Telangana - Subsection

Section 267(1)(iv) in Telangana Panchayat Raj Act, 2018

(iv)persistently defaulted in the performance of his functions and duties entrusted to him under the Act to the detriment of the functioning of the concerned local body or has become incapable of such performance.